Section 23 in The U.P. Shri Badrinath Temples Rules, 1940
23. Government's power to cure irregularities.
- Notwithstanding anything in these rules in case of an irregularity in the conduct of an election under these rules, the Government may make such order, consistent with the Act, as may appear to it to be just and proper.[Chapter III] [Chapter III was added by Public Healtl. Department, Miscellaneous Notification No. 115/XVI-(P.H.)-84 (2), dated November 5, 1941, published in the U.P. Gazelle, dated November 8, 1941, Part I-A., pp. 336-337. See Sections 14, 15 and 26 (d) of the Act].] Secretary
